Section 13(1) in The Maharashtra Irrigation (Pimpri Water Supply) Rules, 1964
(1)When any premises are completely vacant (and not partially) and the owner is not in receipt of rent therefor, then only from the date of receipt of a written intimation of the vacancy in the office of the Executive Engineer, there shall be charged one-half of the rates provided by rule 12 and such intimation shall, if the premises continue to remain vacant, be given at the commencement of each quarter.
